Supreme Court - Daily Orders
Commissioner Of Income Tax Cen-I Mumbai vs Bhagwandas Jinabhai Patel on 31 August, 2015
Bench: Kurian Joseph, Arun Mishra
ITEM NO.67 COURT NO.13 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 20838/2014
(Arising out of impugned final judgment and order dated 07/03/2014
in ITA No. 1929/2011 passed by the High Court Of Bombay)
COMMISSIONER OF INCOME TAX CEN-I MUMBAI Petitioner(s)
VERSUS
BHAGWANDAS JINABHAI PATEL Respondent(s)
(with office report)
Date : 31/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s)
Mr. Mukul Rohatgi, AG
Mr. Rupesh Kumar, Adv.
Mr. A.K. Srivastava, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
Mr. Pratap Venugopal, Adv.
Mr. Gaurav Nair, Adv.
Ms. Niharika, Adv.
M/s. K. J. John & Co.,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Perused the letter.
Six weeks' time is granted to the learned counsel for the respondent for filing counter affidavit.
List thereafter.
Signature Not Verified(Ashok Raj Singh) (Tapan Kumar Chakraborty) Digitally signed by Deepak Mansukhani Date: 2015.09.02 14:32:30 IST Court Master Court Master Reason: DSC of Mr. Deepak Mansukhani is being used by Mr.Ashok Raj Singh, CM.